HELD that there can be no dispute that in a suit for malicious prosecution, ad valorem Court-fees is payable.
SUPREME COURT OF INDIA DIVISION BENCH STATE OF PUNJAB AND OTHERS — Appellant Vs. DEV BRAT SHARMA — Respondent ( Before : Dinesh Maheshwari and Vikram Nath, JJ. ) Civil…
(CrPC) – Sections 164, 190, 193 and 190(1)(b) – Summoning of accused – HELD Such jurisdiction to issue summons can be exercised even in respect of a person whose name may not feature at all in the police report, whether as accused or in column (2) thereof if the Magistrate is satisfied that there are materials on record which would reveal prima facie his involvement in the offence.
SUPREME COURT OF INDIA DIVISION BENCH NAHAR SINGH — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHERS — Respondent ( Before : Vineet Saran and Aniruddha Bose, JJ. )…
Education Law – NEET-SS Admissions – Academic year 2021-2022 – Reservation – No case is made out for continuing the interim protection which was granted for the academic year 2020-2021 vide interim order dated 27th November, 2020 – State of Tamil Nadu would be at liberty to continue the counselling for academic year 2021-2022 by taking into consideration the reservation provided by it as per the said G.O. – Writ Petition rejected.
SUPREME COURT OF INDIA DIVISION BENCH DR. N. KARTHIKEYAN AND OTHERS — Appellant THE STATE OF TAMIL NADU AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R.…
One Rank One Pension – Policy for ex-servicemen of defence forces – Not a legal mandate that pensioners who held the same rank must be given the same amount of pension – No constitutional infirmity in the One Rank One Pension (OROP) principle
SUPREME COURT OF INDIA FULL BENCH INDIAN EX SERVICEMEN MOVEMENT AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y Chandrachud, Surya…
Prosecution has failed to prove ingredients of Section 34 of IPC – Appellant has been implicated only with the aid of section 34 – Appellant is acquitted of the charges against him – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH GADADHAR CHANDRA — Appellant Vs. THE STATE OF WEST BENGAL — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ. ) Criminal…
Once the Arbitrator, while awarding rent as counter claim had accepted the figures as quoted by the Eastern Coalfields Limited, no issue of any error on the part of the Arbitrator in not correctly calculating the rent could be raised – Application rejected.
SUPREME COURT OF INDIA DIVISION BENCH INDIA POWER CORPORATION LIMITED — Appellant Vs. EASTERN COALFIELDS LIMITED — Respondent ( Before : Vikram Nath and M.M. Sundresh, JJ. ) M.A. Diary…
Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008 – Section 18 – Arbitration Tribunal has the power to condone the delay in making a reference. If there is no arbitration clause, the dispute arising between the parties to the contract must be referred to the Arbitration Tribunal.
SUPREME COURT OF INDIA DIVISION BENCH BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY AND ORTHERS — Appellant Vs. RAMA KANT SINGH @ RESPONDENT ( Before : Ajay Rastogi and Abhay S. Oka,…
Rajasthan Judicial Services Rules, 2010 HELD The non-communication of the ACRs to the appellant has been proved to be arbitrary and since the respondent choose to hold an enquiry into appellant’s alleged misconduct, the termination of his service is by way of punishment because it puts a stigma on his competence and thus affects his future career. In such a case, the appellant would be entitled to the protection of Article 311(2) of the Constitution.
SUPREME COURT OF INDIA DIVISION BENCH ABHAY JAIN — Appellant Vs. THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AND ANOTHER — Respondent ( Before : Uday Umesh Lalit and Vineet…
HELD the very objectives of holding back pension or the DCRG. One can be to recover the amounts found due from the delinquent employee of any nature whatsoever after appropriate notice and proceedings. The second eventuality is if an employee is dismissed from service. It can hardly be doubted that in the second eventuality of the dismissal from service the employee would lose all retirement benefits.
SUPREME COURT OF INDIA DIVISION BENCH THE SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT AND OTHERS ETC. — Appellant Vs. K. CHANDRAN ETC. — Respondent ( Before : Sanjay Kishan Kaul and…
In proceedings initiated under the Urban Land Ceiling Act, 1978 the possession of excess urban land was taken over well before the Repeal Act came into force. In the premises, the Writ Petition filed by the present Review Petitioner was found to be without any substance
SUPREME COURT OF INDIA FULL BENCH P. CHANDRIKA — Appellant Vs. THE COMMISSIONER, COMMISSIONER OF URBAN LAND CEILING AND URBAN LAND TAX AND ANOTHER — Respondent ( Before : Uday…